PANATHADI PANCHAYATH VANITHA SERVICE CO-OPERATIVE SOCIETY LTD. Vs. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), KASARAGOD

JUDGEMENT

(1.) The Panathadi Panchayath Vanitha Service Co-operative Society Ltd. No. S-252 is the petitioner in this writ petition. The Society seeks to set aside Ext.P13 direction of the Joint Registrar (General), Co-operative Societies and seeks to declare that appointment from a rank list cannot be made beyond the notified vacancies.

(2.) The petitioner-Society had a post of Clerk as per sanctioned staff pattern. When a vacancy of the Clerk arose in the year 2009, the petitioner-Society issued Ext.P2 notification. Pursuant to a due selection process, one N.Sunil was selected and appointed as Clerk in the month of May 2011. The said Sunil was relieved from the post of Clerk with effect from 09.02.2012 at his request, to enable him to join service under the Kasargod District Co-operative Bank.

(3.) Thereafter, the petitioner published a fresh notification for filling up the vacancy of Clerk, which arose in the month of February 2012, as per Ext.P5. Pursuant to Ext.P5 notification, selection proceedings were initiated and completed and a rank list was prepared. Based on the said rank list one Bindu Jose was appointed as Clerk. The said Bindu Jose joined duty and is continuing as Clerk from August 2012, contends the petitioner.